Rajesh R Kodiparambil vs The State Of Kerala
2022 Latest Caselaw 11915 Ker

WP(C) No.3651/2022                              1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

              Wednesday, the 21st day of December 2022 / 30th Agrahayana, 1944
                         IA.NO.1/2022 IN WP(C) NO. 3651 OF 2022(F)
   APPLICANTS/RESPONDENTS 1 AND 2 IN WP(C):

      1. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, HIGHER
          EDUCATIONAL DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.
      2. THE DIRECTOR, DIRECTORATE OF TECHNICAL EDUCATION,
          THIRUVANANTHAPURAM-695001.

   RESPONDENTS/PETITIONR & RESPONDNTS 3 TO 5 IN WP(C):

      1. RAJESH R KODIPARAMBIL, AGED 47 YEARS, S/O. RAMACHANDRAN NAIR, INSTRUCTOR
          IN PHYSICAL EDUCATION, NSS POLYTECHNIC COLLEGE, PANDALAM, PATHANAMTHITTA
          DISTRICT-689501.
      2. THE MANAGER, NSS POLYTECHNIC COLLEGE, PANDALAM, PATHANAMTHITTA
          DISTRICT-689501.
      3. THE PRINCIPAL, NSS POLYTECHNIC COLLEGE, PANDALAM, PATHANAMTHITTA
          DISTRICT-689501.
      4. SAJUKUMAR N., JOINT SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

          Application praying that in the circumstances stated in the affidavit
   filed therewith the High Court be pleased to extend the time limit prescribed
   in the judgment dated 01.08.2022 in WP(C) No.3651/2022 by a period of five
   months from 26.11.2022.
          This Application coming on for orders upon perusing the application and
   the affidavit filed in support thereof, and this Court's Judgment dated
   01.08.2022 and upon hearing the arguments of SMT.RESMI THOMAS, GOVERNEMNT
   PLEADER for the Applicants in IA/Respondents 1 & 2 in WP(C), M/S.V.A.MUHAMMED &
   M.SAJJAD, Advocates for the Respondent 1 in IA/Petitioner in WP(C), the court
   passed the following:
                                           ORDER

This Application seeking extension of time for complaying with the directions in the judgment by a period of five months from 26.11.2022 is opposed, saying that it runs much more than what has been granted in the judgment.

I must say that the afore submissions of Sri.M.Sajjad - Learnced counsel for the writ petitioners, have some force because, the judgment was delivered on 01.08.2022 granting too much time. Obvioulsy, many months have now passed, and therefore further request for a period of five months is untenable.

Resultantly, I allow this IA extending the time frame for compliance of the directions in the judgment by a period of thee months from 26.11.2022l.

                                                 Sd/- DEVAN RAMACHANDRAN JUDGE




21-12-2022                        /True Copy/                               Assistant Registrar